Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Bihar - Subsection

Section 112(1)(g) in The Estates Partition Act, 1897

(g)directing, under Section 85, that any sum exceeding five hundred rupees shall be levied from the proprietor of an estate not under partition;